Section 4 in Arunachal Pradesh Colleges and Institutions of Higher Education (Establishment and Regulations) Act, 2010
4. Special provision in respect of existing institutions.
- The institutions already functional in imparting higher education which were established and recognised in accordance with the existing rules and regulations issued in this regard by the Government from time to time before coming into force of this Act, shall automatically deem to be higher educational institutions within the provisions of this Act. However, all such institutions have to comply with the provisions of this Act and the rules and procedures established thereunder within the time stipulated:Provided that any non-Government institution imparting education, which is existing at the commencement of this Act, but which has not been granted recognition as per the rules and regulation for the time being in force, may apply afresh under the provisions of this Act, and rules, regulations and procedures established thereunder and such application shall be disposed off within a period of ninety days of their receipt by the Competent Authority.
